COURT ARCHIVE

Rajasthan High Court judgments

44,813 judgments · page 1,217 of 2,241

High Courts05 Mar 2009Dismissed

Kedar Nath Gupta, Harish Sangtani and Dinesh Kumar Vs State and Others Niran Das Vs State Election Commission and Others

Rajasthan High Court · AIR 2010 Raj 40 : (2009) 2 RLW 1618

Constitution of India, 1950 — Article 226, 243O, 243ZG, 329

High Courts05 Mar 2009Allowed

Shri Ana Sagar STC College and Another, Bhanwar Kanwar Sujan Shiksha Mahavidyalaya and Shri Shyam Shiksha Prashikshan Sansthan and Another Vs Union of India (UOI) and Others Varsha Education Society (Regd.) and Neelkanth Education Society Vs N.C.T.E. and Others

Rajasthan High Court · (2009) 4 RLW 3273 : (2010) 1 SLR 667

Constitution of India, 1950 — Article 14

High Courts05 Mar 2009

Commissioner of Income Tax Vs Mahindra and Co. Ltd.

Rajasthan High Court · (2009) 179 TAXMAN 131

Income Tax Act, 1961 — Section 143, 147, 148, 256, 41

High Courts05 Mar 2009Allowed

Shivlal Joshi Vs State of Rajasthan and Others

Rajasthan High Court · (2009) 2 WLN 535

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 323, 500

High Courts04 Mar 2009Allowed

Kishan Lal Vs State of Rajasthan and Others

Rajasthan High Court · (2009) 2 RLW 1412

Constitution of India, 1950 — Article 226Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19

High Courts04 Mar 2009

State of Rajasthan Vs Ram Gopal

Rajasthan High Court · (2009) 4 RLW 3155 : (2009) 2 RLW 1469

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 279, 304A, 337, 338

High Courts04 Mar 2009

Vipin Gupta and Another Vs State of Rajasthan and Another

Rajasthan High Court · (2009) CriLJ 3747 : (2010) 1 Crimes 61 : (2010) 7 RCR(Criminal) 732 : (2009) 4 RLW 3399

Criminal Procedure Code, 1973 (CrPC) — Section 215, 357, 395, 397, 482

High Courts03 Mar 2009Allowed

Chaudhary Construction Company Vs The State of Rajasthan and Another

Rajasthan High Court · (2009) 2 WLN 381

Arbitration Act, 1940 — Section 17Civil Procedure Code, 1908 (CPC) — Section 34

High Courts03 Mar 2009

CWT Vs Manna Lal Surana

Rajasthan High Court · (2010) 321 ITR 335 : (2009) 184 TAXMAN 448

Wealth Tax Act, 1957 — Section 2(m)(iii)

High Courts03 Mar 2009Allowed

Gupta Plastics Private Limited Vs Firm Amrish Plastics

Rajasthan High Court · (2010) 1 CivCC 463 : (2010) 6 RCR(Civil) 1057 : (2009) 3 RLW 2707

Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2

High Courts03 Mar 2009Allowed

Naveen Parashar Vs State Bank of Bikaner and Jaipur and Another

Rajasthan High Court · (2009) 122 FLR 643

Constitution of India, 1950 — Article 14, 16

High Courts03 Mar 2009Dismissed

Chandra Pal Singh Choudhary Vs Vijit Singh and Another

Rajasthan High Court · (2010) 1 ALT(Cri) 18 : (2009) CriLJ 3416 : (2011) 7 RCR(Criminal) 1335 : (2009) 1 RLW 693

Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 437, 439Motor Vehicles Act, 1988 — Section 134, 185, 187Penal Code, 1860 (IPC) — Section 279, 299, 300, 302, 304

High Courts03 Mar 2009Dismissed

Trilok Ram Vs State of Rajasthan and Others

Rajasthan High Court · (2009) 3 RLW 2626

Constitution of India, 1950 — Article 226

High Courts03 Mar 2009Allowed

Mineral Exploration Corporation of India Vs Bhanwar Singh Rathore and Others

Rajasthan High Court · (2009) 3 LLJ 679

High Courts03 Mar 2009

Mukesh @ Manish Vs State of Rajasthan

Rajasthan High Court · (2009) 4 RLW 3000

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 302, 376, 456, 511

High Courts02 Mar 2009

Hansraj and Another and Devi Lal Vs The Union of India (UOI)

Rajasthan High Court · (2009) 03 RAJ CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 29, 41, 42, 43

High Courts02 Mar 2009

Vijay Solvex Ltd. and Deepak Vegpro (P) Ltd. Vs Union of India (UOI) and Others

Rajasthan High Court · (2009) 185 TAXMAN 274

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143, 246A

High Courts02 Mar 2009Allowed

I.K. Goyal Vs Rajasthan Non-Government Educational Institutions Tribunal and Others

Rajasthan High Court · (2010) 4 SLR 340 : (2009) 2 WLN 167

Limitation Act, 1963 — Article 137Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions, etc.) Rules, 1993 — Rule 34Rajasthan Non-Government Educational Institutions Act, 1989 — Section 29

High Courts27 Feb 2009Allowed

Ex. Havildar Gulta Kailash Singh Vs Union of India (UOI) and Others

Rajasthan High Court · (2009) 3 WLN 94

Army Act, 1950 — Section 164Constitution of India, 1950 — Article 226, 32

High Courts27 Feb 2009Dismissed

Shri Ganganagar Cricket Asson. and Another and Kota Cricket Association and Another Vs Secy., Deptt. of Sports and Youth Affairs and Others

Rajasthan High Court · (2009) 02 RAJ CK 0102

Constitution of India, 1950 — Article 144